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Union of India - Section

Section 29 in The Code of Criminal Procedure, 1973

29. Sentences which Magistrates may pass.

(1)The Court of a Chief Judicial Magistrate may pass any sentence authorised by law except a sentence of death or of imprisonment for life or of imprisonment for a term exceeding seven years.
(2)The Court of a Magistrate of the first class may pass a sentence of imprisonment for a term not exceeding three years, or of fine not exceeding [ten thousand rupees] [Substituted by Act 25 of 2005, Section 5, for "five thousand rupees" (w.e.f.23.6.2006).], or of both.
(3)The Court of a Magistrate of the second class may pass a sentence of imprisonment for a term not exceeding one year, or of fine not exceeding [five thousand rupees] [Substituted by Act 25 of 2005, Section 5, for "one thousand rupees" (w.e.f. 23.6.2006)], or of both.
(4)The Court of a Chief Metropolitan Magistrate shall have the powers of the Court of a Chief Judicial Magistrate and that of a Metropolitan Magistrate, the powers of the Court of a Magistrate of the first class.
Maharashtra- In its application to the State of Maharashtra, in section 29, -(a) in sub-section (2), for the words "ten thousands rupees", substitute "fifty thousand rupees";(b) in sub-section (3), for the words "five thousands rupees", substitute "ten thousand rupees" - Maharashtra Act 27 of 2007 section 2 w.e.f. 1.12.2007.]MANIPUR.- In its application to the State of Manipur, after sub-section (2), the following sub-section (2-A) shall be added, namely, -"(2-A). The Court of a specified Executive Magistrate may pass a sentence of imprisonment for a term not exceeding two years, or of fine not exceeding two thousand rupees, or of both". [Vide Manipur Act 3 of 1985, Section 4(2), Sch. (dated 23rd March, 1985 up to a period of three years].PUNJAB.- In relation to the specified offences, the Code shall be so read as if after Section 29 of the Code, the following section was inserted, namely :"29-A. Sentences which Executive Magistrates may pass.- An Executive Magistrate may pass a sentence of imprisonment for a term not exceeding three years or of fine not exceeding five thousand rupees, or of both. [Vide Punjab Act 22 of 1983, Section 5, w.e.f. 27.6.1993].CHANDIGARH.- Same as in the State of Punjab